Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tripura - Subsection

Section 12(2) in Tripura State Rifles Act, 1983

(2)When in command of any detachment away from the Head Quarters, any officer, specially authorised by the Commandant in this behalf, may award any punishment specified in clause (c) or Clause (d) of sub-section (I) to a Rifleman or an Enrolled Follower.